CIT Vs. BALAJI DISTILLERIES LTD

JUDGEMENT

(1.) The revenue has come up with this petition' with a prayer to direct the Tribunal to refer the question set out in the petition, which according to the revenue arises out of the order of the Tribunal on the appeals filed by the revenue and the assessee arising out of the assessment of the respondent-assessee's income for the assessment year 1992-93.

(2.) The assessee is a manufacturer of Indian made foreign liquor and the product manufactured by it is sold in bottles. The assessee procures a larger number of second-hand bottles and breakage occurs in the course of transporting the same to the godown and at various subsequent stages thereby resulting in loss. Assessee had been using bottles of 180 ml., 350 ml. and 750 ml. capacities. Assessee had claimed breakages in respect of 375 ml. and 180 ml. bottles. The rate at which the breakages in claimed, in the view of the assessing officer was unacceptable. He was of the view that breakages could not have exceeded 7 per cent in respect of 180 ml. bottles. The assessing officer found that the purchase of bottles had been effected from 3 suppliers. The quantity supplied to the assessee had been reported as part of the turnover of those suppliers. The assessing officer was promoted to regard the assessee's claim as excessive as he had found that the breakage reported by the other competitions was at a lesser rate of 6.8 per cent and 5 per cent, respectively.

(3.) On appeal by the assessee, the Commissioner (Appeals) held that an allowance of 11 per cent towards breakages would be a fair estimate and he held that the suppliers were genuine. On further appeal, the Tribunal held that the suppliers did exist and that they had in fact given invoices which was in the custody of the department, that the shapes and sizes of the bottles was different from further supplied to others, and that the higher price as also the larger volume of breakages had been properly explained by the assessee. The Tribunal had noted that the breakages would occur when they are transported as also at the stage of cleaning and handling and packing. The higher rate of breakages was also found to be caused by the use of high speed automatic machine which the assessee had newly installed. The bottles purchased by the assessee were second-hand bottles, and, therefore, required a more thorough cleaning and in the process of cleaning and packing as also in the process of transportation earlier, the breakages occurred and the rate of such breakages was higher in respect of bottles to purchased by the assessee. The Tribunal held that the breakage was 15.25 per cent.